NARAYAN DIWAKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This application under Article 226 of the Constitution is preferred for issuance of a writ of Mandamus/Certiorari for quashing the First Information Reports registered as R.C. 64(A)/ 93-BOM, R.C. 65(A)/93-BOM and R.C. 66(A)/93-BOM by Mr. A.K. Asthana, Inspector of CBI, ACB, Bombay against the petitioner for certain acts done in exercise of statutory powers under the Goa, Daman and Diu Land Revenue Code, 1968 and the rules framed thereunder.

(2.) I have heard Mr. J.M. Choudhury, learned senior counsel assisted by Mr. R.P. Sarma and others for the petitioner and Mr. D.K. Das, learned counsel for the respondents.

(3.) It may be mentioned at the outset that the name of Smt. Sabitri Silas, respondent No. 4, was struck off vide order dated 18.2.98 as no relief was sought against her in this writ petition.